MANTEC CONSULTANTS PVT LTD. Vs. AJAY NARAYAN JHA

JUDGEMENT

(1.) Cm No.35530/2016 (exemption) - Exemption is allowed subject to all just exceptions.

(2.) By order dated 05.09.2016, this Court had stayed the operation of order dated 23.08.2016, whereby, the petitioner had been debarred. This Court had further directed removal of the order dated 23.08.2016 from the website.

(3.) It is contended that the respondents did not remove the order from the website, on account of which, the petitioner had to approach this Court seeking initiation of contempt proceedings against the respondents.